SORATHIA BINDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Permission to appear and argue in person is granted.

(2.) We have heard the petitioner-in-person and perused the record.

(3.) The petitioner is aggrieved by the impugned order passed by the learned Single Judge, High Court of Gujarat at Ahmedabad thereby issuing notice on the application for anticipatory bail filed by the respondent no.2 herein. While doing so, the learned Single Judge has also directed that respondent no.2 herein shall not be arrested in the meanwhile.